Section 39A in U.P. Urban Planning and Development Act, 1973
39A. [ Toll for amenities. [Inserted by UP Act No. 48 of 1976]
- The Authority shall be entitled to charge and collect toll, for the use of approach roads and other amenities at such rate and in such manner as may be notified by the State Government, from visitors, to such places of popular resort (including any ancient and historical monuments) within its development area as may be so notified:Provided that-(a)the rate of toll per visitor, shall not exceed [(One thousand rupees)];(b)the State Government may by notification, exempt any classes of visitors from the payment of the toll and may fix any days on which no toll shall be chargeable.]
